Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 466(5)] [Section 466] [Entire Act]

State of Madhya Pradesh - Subsection

Section 466(5)(d) in M.P. Civil Court Rules, 1961

(d)When it is necessary to send for a record the Judge shall check that no time has been wasted.